- (1.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Borio (J) P.S. Case No. 32 of 2017 (G.R. Case No. 78 of 2017) registered under section 147, 148, 149, 201, 353 and 504 of the Indian Penal Code.
(2.) Heard the learned counsel for the petitioner and the learned Addl. P.P. for the State.
(3.) The learned counsel for the petitioner submits that the allegation against the petitioner is that the victim of kidnapping case namely Kiran Kumari was kept in the house of the petitioner and when the police party went to the house of the petitioner to recover the said Kiran Kumari, the co-accused persons i.e. the wife of the petitioner namely Sita Devi @ Soni Devi and daughter Pushpa Kumari prevented police to enter the gate of their house and in the mean while, the said kidnapped girl fled away through the ventilator of the kitchen. The only allegation against the petitioner is that in his house, the alleged kidnapped girl was kept. He further submits that the co-accused persons i.e. the wife and daughter of the petitioner whose case stands in worse footing than the petitioner has already been given the privilege of anticipatory bail by a coordinate Bench of this Court vide order dated 16.05.2017, passed in A.B.A. No. 2617 of 2017. Hence, the petitioner be given the privilege of anticipatory bail.;